13. Sub-Divisional Officers and Additional Sub-Divisional Officers.
- [(1) The State Government may appoint in each district as many persons as it thinks fit to be Assistant Collectors of the first or second class.(2)The State Government may place an Assistant Collector first class in-charge of one or more sub-divisions of a district, and such an officer shall be called the Assistant Collector first class in-charge of a sub-division or a Sub-Divisional Officer.] [Substituted by U.P. Act No. 4 of 2016, dated 11.3.2016.](3)The officers referred to in sub-section (1) or sub-section (2) shall exercise all the powers and discharge all the duties conferred and imposed upon them by or under this Code or any other law for time being in force, subject to the control of the Collector.(4)The State Government may designate an [Assistant Collector first class] [Substituted 'Assistant Collector' by U.P. Act No. 4 of 2016, dated 11.3.2016.]appointed to a district to be an Additional Sub-Divisional Officer for one or more tahsils of the district.(5)Subject to the provisions of this Code, the Additional Sub-Divisional Officer shall exercise such powers and discharge such duties of a Sub-Divisional Officer in such cases or classes of cases as the State Government, or in the absence of any direction from the State Government, the Collector may direct.(6)[ The State Government may, at the time of making the appointment or at any time subsequent thereto, designate any Assistant Collector first class, as Sub-Divisional Officer (Judicial) for one or more tahsils, and any such Sub-Divisional Officer (Judicial) shall be allotted only judicial business. Such a Sub-Divisional Officer (Judicial) shall exercise such powers and discharge such duties of a Sub-Divisional Officer in such cases or classes of cases as the State Government, or in the absence of any direction from the State Government, the Collector, may direct.] [Inserted by U.P. Act No. 4 of 2016, dated 11.3.2016.]
